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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of Chattisgarh - Subsection

Section 328(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)If such person fails to show sufficient cause as aforesaid, the Commissioner may cause the street or building to be so altered or to be demolished or removed land may recover the expenses thereof from the said person.